GURUVA Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in a S.C.No. 202/2012 of the First Additional District and Sessions Court Kasragod. This appeal is filed by the appellant challenging the conviction and sentence imposed upon him by the Sessions Court in the above case, for the offence punishable under sections 55 (a) of Abkari Act. As per the judgment impugned in this case, the appellant was sentenced to undergo simple imprisonment for a period of 3 years and a fine of ?1,00,000/-1,00,000/-(Rupees one lakh only) with a default sentence of simple imprisonment for 6 months.

(2.) The prosecution case is that, on 21/01/2008 at about 6.15 pm the appellant was found in possession of 250 packets, each containing 100 ml of arrack.

(3.) Heard the learned counsel for the appellant and the learned public prosecutor.